K DEVI Vs. M ANJANEYULU

JUDGEMENT

(1.) BY consent, the main appeal itself is taken up for disposal.

(2.) THE appeal is preferred by the claimant against award dated 26.09.2008 made in MCOP No.3936 of 2003 by the Motor Accident Claims Tribunal (V Fast Track Court) Chennai.

(3.) LEARNED counsel appearing for the respondents submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.